Andhra Pradesh High Court - Amravati
Choppala Visweswara Rao vs Choppala Bhagavandas on 3 October, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT THURSDAY, THE THIRD DAY OF OCTOBER -~ TWO THOUSAND AND TWENTY FOUR ee" PRESENT: an THE HONOURABLE SRI JUSTICE NINALA JAYASURYA * IANo. 2OF 2024 +" INO SANO: 622 OF 2024 Between: . 1. Choppala Visweswara Rao, Sis. Naragin nna Murthy, Aged 80 years, Occ: Agriculture, Rio. DNo. 44 '0, Malikipuram Vilage, Malikiourarn Mandal, Dr.Br Ambedkar Konaseama District. Represented by his GRA Holder, Choppala Jayasudha, Wie, Visweswara Rao. Bo Choppala Jayastid ina, W/o. Visweswara Rao, Aged 45 years, Occ Housewife, Rio, O.No. 1-110, Mali 'epuray m Vilage, Malikiouram Mandal, Or SraAmbedkar Konaseema Cistrict -- Appellants' Appellants/Defendanis (Peitioner in SA 822 OF 2024 on the file of High Court} . AND Choppala Bhadavandas. S/o. Narasimha Murthy, Aged 53 years, Oec: Business, Rafo. D.No. 1-110, Malikiouram Village, Malkipuram Mandal, Dr BrAmbecdkar Konaseema Districs .. Respondents' Respondents/Plaintif (Respondents in-do-} Counsel for the Petitioners :SRIRAMBABU KOPPINEED <~ Counsel for the Respondent :-- , Feition under Order XL? Rule 2 af CPC is Sled craving thet in the circumstances slated in the graunds fled in support of the petition, the High Court may be pleased fo s stay of all further proceedings in EP Na. 446 of -- x nasal of Fencing dis a le Pa an et. 2084 in O.S.N oe a & a A, we eR a OG ie ie fone EP eee -- g¢ * .. iene fs oie 2 ce Fay way wore came no 6 2 8 oe fe ae oO i om ~ & 8 w ay Wy p= oy B. 2 @ & sg ed sgh a OS con a fe we Be fev Lo oy Reap hy co & "oe TT foo ae oe Eh ~e if oF as fh EE a eee nt het aon a a ee : ae Gage mh th @ 2% = ee 6 Be ® gs Papo LS oe ey OO or Eee "E we. tp eg: pene na aero pen ook i? B 2 9 g RR e 5 fw B ao bey w ~ 228 a Bow : eg " eA tt xs 8 : & i @ ' ae oe GE =e 8 "i oe 6 B&B 'oe 8 a , @& % e ifs hk. i ee Oe eer th a4 bt Es $3 Pog hs wee wet £. weeens er) ne ore beens 'tenen, fxs! "he 4 mad pane tt . fa Be : i a nr ae Os @ w % ee we SD oh. ta te 4 eke, a me Gh Ihe OL a & 5 eo, rn aro oe a) when oo fees 7% Bove oe vole. {2 ees we » bt Cnet an eet pa : cd Gg my om vod og Ke on 4 ; a a ten, 4 ef rey an A) _ regen ibd wh ig wr £5 gh "4 £3 ume Ke sree ao uy va nase oi ; ge BA ae ae brn nn oe 5 my 2 8 i te Boe Oo Gg ee oe 5 2 & 2B bhp es rts Q ee vee 4%, onary LG % {Ke G '3 i ten eet Ea si G pan rae ene ae fe te "f ooeee ae a 6 & »6 @ yt eB a? es £4 : 74 boon ai : " "3 £5 es oe ee 4 SO gy a 'fh oe fs =e Sg ms Lt FY Se Cy 2 x EE @ mE o ~ t& « , & age shore ed Soe weer, saree ren ene oa . a ane : =o A eB S a nn ano e -- YO, eB Rei & ee ome (3 ob go on an en Se er tte, a Boo fn, » th oO ia 3 em fe z fee HG fe oe ee & & © ws CF henee thoes ge ge we Co be Nea an; we ES ge on . a 22 2 8 ee , & 0 i Eas os a on % 5 54 ngewe fa) o3 Paty ewe a % . 7 Be Bs fe & 2B ieee gy weg ee whee fs, a wed nr ares ae a z , a free Sn ae a 3 r Lez "ee ro) k wr boone oy %& in a aS ~ me Oo fe" Save chee o tft 2 * HIGH COURT NS J DATED OS T2024 ORDER
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